The Reserve Bank of India (RBl) has, by an order dated July 07, 2025, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on Mahesh Urban Cooperative Bank Limited, Parli Vaijnath, Maharashtra (the bank), for non-compliance with certain directions issued by RBI on ‘Exposure Norms and Statutory / Other Restrictions - UCBs’ and specific directions issued by RBI under Supervisory Action Framework (SAF). This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949. The statutory inspection of the bank was conducted by the RBI with reference to its financial position as on March 31, 2024. Based on supervisory findings of non-compliance with RBI directions and related correspondence in that regard, a notice was issued to the bank advising it to show cause as to why penalty should not be imposed on it for its failure to comply with the said directions. After considering the bank's reply to the notice and oral submissions made during the personal hearing, RBI found, inter alia, that the following charges against the bank were sustained, warranting imposition of monetary penalty: The bank had: -
not reduced single borrower exposure limit, for fresh loans and advances, by 50% of the applicable regulatory limit in non-adherence to the directions under SAF; and -
breached single counterparty exposure limit for Non-SLR investments. This action is based on deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers. Further, imposition of this monetary penalty is without prejudice to any other action that may be initiated by RBI against the bank. (Puneet Pancholy)
Chief General Manager Press Release: 2025-2026/690 | |